Section 10(1) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)Every institution shall provide for the necessary medial facilities so as to ensure that :-(a)regular facilities are available for the medical treatment;(b)arrangements are made for the immunization coverage; and(c)a system is evolved for referral of cases with deteriorating health or serious cases to the nearest civil hospital or recognised treatment centres.
